- (1.) Heard Sri S.K. Kalia, learned Senior Advocate assisted by Sri Neerav Chitravanshi and Sri Vikrant Raghuvanshi, learned counsels for petitioners and Ms. Renu Mishra, Sri R.N. Sharma, Sri A.P. Singh and Sri Ramesh Kumar Srivastava, learned counsels for respondents.
(2.) The Division Bench has referred the following question of law for consideration:- "Whether the provisions of Regulation 351-A of Civil Services Regulations framed by the State Government shall be applicable to the employees of the U.P. Power Corporation in the light of provisions of Regulation 2 of U.P. State Electricity Board (Officers and Servants) (Conditions of Services) Regulations, 1975."
(3.) Reference is made as a difference of opinion has occurred between the two Division Benches. First is judgment dated 08.11.2012 passed in Civil Misc. Writ Petition No.20206 of 2004; Keshav Deo Pandey Vs. Chairman and Managing Director, Uttar Pradesh Power Corporation Ltd. and Others. By the said judgment, a Division Bench of this Court held that Regulation 351-A of Civil Services Regulations (CSR) are not applicable on the employees of the U.P. Power Corporation Limited (Power Corporation). However, in the present case, the Division Bench by its order dated 01.08.2016, finds that the same are applicable on the employees of the Power Corporation.;